NAGESHWAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) The appellant is aggrieved by the Judgment of conviction and Order of sentence dated 04.12007, passed by the learned 1st Addl. Sessions Judge, Bermo at Tenughat, in S.T. No. 378 of 2006, whereby the appellant and the co-accused Pachchu @ Pachua @ Jainarayan Mahto @ Nrarayan @ Pachu Kumar Mahto, have been found guilty and convicted for the offences under Sections 302, 201 / 34 of the Indian Penal Code. Both the accused were acquitted of the charge for the offence under Sections 304-B / 34 of the Indian Penal Code. Upon hearing on the point of sentence, they have been sentenced to undergo R.I. for life for the offence under Sections 302 / 34 of the Indian Penal Code and further sentenced to undergo R.I. for 7 years for the offence under Sections 201 / 34 of the Indian Penal Code, and both the sentences were directed to run concurrently.

(3.) It may be stated that the co-accused, Pachchu @ Pachua @ Jainarayan Mahto @ Nrarayan @ Pachu Kumar Mahto, who had been convicted and sentenced along with appellant, had filed another appeal, being Criminal Appeal (DB) No.10 of 2008, which was allowed vide order dated 02.04.2008, as the said appellant claimed to be a juvenile.